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Commissioner Of Income Tax Tirupur vs M/S Poppy'S Knitwear (P) Ltd. on 14 December, 2015

Bench: Chief Justice, A.K. Sikri, R. Banumathi

     ITEM NO.17                                COURT NO.1                 SECTION IIIA

                                   S U P R E M E C O U R T O F         I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)...... of 2015
                                       CC No(s). 12483/2015

     (Arising out of impugned final judgment and order dated 04/02/2015
     in TC No. 1/2015 passed by the High Court Of Madras)

     COMMISSIONER OF INCOME TAX TIRUPUR                                    Petitioner(s)

                                                      VERSUS

     M/S POPPY'S KNITWEAR (P) LTD.                                         Respondent(s)

     (with appln. (s) for c/delay in filing SLP and office report)

     Date : 14/12/2015 This petition was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                    Mr. Bhaswati Anukampa,Adv.
                                          Ms. N.K. Kaur,Adv.
                                          Mr. T.C. Sharma,Adv.
                                          Mr. R.M. Bajaj,Adv.
                                          Mrs. Anil Katiyar,Adv.

     For Respondent(s)
                                          Mr. Gautam Awasthi,Adv.

                         UPON hearing the counsel the Court made the following
                                           O R D E R

Heard.

Delay condoned.

Leave granted.

Tag along with Civil Appeal No.2596 of 2012 and connected matters.

(MAHABIR SINGH) 16:49:04 IST Reason: (VEENA KHERA) COURT MASTER COURT MASTER